Section 36 in The Maharashtra Municipal Corporations Act, 1949
36. Appointment of the Commissioner. - (1) The Commissioner shall from time to time be appointed by the [State] Government.
(2)The Commissioner shall in the first instance hold office for such period not exceeding three years as the [State] Government may fix and his appointment may be renewed from time to time for a period not exceeding three years at a time.Notwithstanding the provisions of sub-section (2) the Commissioner may at any time, if he holds a lien on the service of the [Government] be recalled to such service [* * * *] and may further at any time be removed from office by the, [State] Government for incapacity, misconduct or neglect of duty and shall forthwith be so removed if at a meeting of the Corporation not less than five-eights of the whole number of councillors vote in favour of a resolution requiring his removal.
